Section 467 in Karnataka Municipal Corporations Act, 1976
467. Improvement expenses by whom payable.
(1)Improvement expenses shall be a charge on the premises, in respect of which or for the benefit of which the same shall have been incurred and shall be recoverable in instalments of such amounts, and at such intervals, as will suffice to discharge such expenses together with interest thereon within such period not exceeding twenty years as the Commissioner may in each case determine.(2)The said instalments shall be payable by the owner or occupier of the premises on which the expenses are charged:Provided that when the occupier pays any such instalment he shall be entitled to deduct the amount thereof from the rent payable by him to the owner or to recover the same from the owner.
